Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Odisha - Subsection

Section 32(1)(b) in The Orissa Ayurvedic Medicine Act, 1960

(b)whom the Council after inquiry has found guilty of professional misconduct or other infamous conduct by a majority of at least two-third of the members present at a voting in the meeting specially convened for the purpose :